AJITHA KUMARI C. NAIR Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following prayers :-

(2.) Heard the learned counsel for the petitioner and the learned Special Government Pleader appearing for the respondents.

(3.) The petitioner, who is represented by a Power of Attorney Holder, claims that a lease deed was executed on 29.1.1963 by the Kallekulangara Emur Bhagavathy Devaswom in favour of the G.P. Nair Family Trust for a period of 99 years. The extent of the leasehold property was 1300 Acres in the Akamalavaram in Palakkad District. On 13.6.1988, a General Power of Attorney had been executed by G.P. Nair Family Trust in favour of Sri.G.C.Nair, the late husband of the petitioner herein. It is submitted that by Ext.P2, a lease deed was executed by Sri.G.C.Nair exercising the power conferred on him by Ext.P1 in favour of his wife Ajitha Kumari. It is stated that thereafter Ajitha Kumari executed Ext.P3 Power of Attorney in favour of her brother T.Santhosh Kumar, on the basis of which, the present writ petition is filed.